Rajasthan High Court - Jodhpur
Srasti Gupta vs Nuclear Power Corporation Of India ... on 5 April, 2019
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ No. 3667/2019
Srasti Gupta
----Petitioner
Versus
Nuclear Power Corporation Of India Limited
----Respondent
For Petitioner(s) : Mr. Amit Dave.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 05/04/2019 It is submitted by learned counsel for the petitioner that the deductions made by the respondents are contrary to Clause-4 of the Circular dated 23.3.2016 (Annex.P/3), which requires recovery based on the number of hours and not based on half day as done by the respondents.
In view of the submissions made, issue notice, returnable within four weeks.
Notices when issued be given 'dasti' to learned counsel for the petitioner.
(ARUN BHANSALI),J 48-Sumit/-
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